JUDGEMENT
VISHAL MISHRA,J. -
(1.)It is alleged by the counsel for the applicant that the applicant has been falsely implicated in the case and he has not committed any
offence in any manner. Allegation against the present applicant is that
13 petty illicit liquor in which there were 50-50 quarters in each petty has been seized from the possession of the applicant. It is further
submitted that there is no criminal antecedent against the applicant.
There is no named FIR against the present applicant and he was not
present on the spot. The applicant has made an accused on the
memorandum under Section 27 of the Evidence Act of the co-accused
The applicant is ready to abide by all the conditions which may be
imposed by this Court. The applicant is in custody since 08.02.2020.
There is no possibility of absconding or tampering with the prosecution
evidence. On these grounds, counsel for the applicant prayed for grant
of bail to the applicant.
(2.)Per contra, learned Public Prosecutor for the State has opposed the application stating that the investigation is pending. Hence, he
prayed for rejection of the bail application.
(3.)Considering the overall facts and circumstances of the case, but without expressing any opinion on merits of the case, this Court deems
it appropriate to allow this bail application. Accordingly, the
application is allowed and it is directed that subject to verification of
the fact that no other criminal case is pending against the applicant,
the applicant be released on bail on furnishing a personal bond in the
sum of Rs.50,000/- (Rs.Fifty Thousand Only) with one solvent surety
in the like amount to the satisfaction of the concerned trial Court.
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